Hirendra Ch. Dey vs National Insurance Co. Ltd. And 2 ...
2022 Latest Caselaw 3018 Gua

                                                                   Page No.# 1/2

GAHC010012132013




                              THE GAUHATI HIGH COURT
   (HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)

                                Case No. : MACApp./301/2013

            HIRENDRA CH. DEY
            S/O LT. JOGENDRA CH. DEY @ JOGENDRA DE, OF TARAPUR, SHIVBARI
            ROAD, PO. SILCHAR-8, P.S. SILCHAR, DIST. CACHAR, ASSAM.



            VERSUS

            NATIONAL INSURANCE CO. LTD. and 2 ORS.
            REP. BY THE DIVISIONAL MANAGER, NATIONAL INSURANCE CO. LTD,
            CAPITAL TRAVELS BUILDING, PWD ROAD, PO/PS. SILCHAR, DIST.
            CACHAR, ASSAM INSURER OF THE OFFENDING SANTRO CAR VIDE
            REGN. NO. AS-11-C/0666.

            2:ABDUL HAQUE BARBHUIYA

             S/O LT. FARJAN ALI BARBHUIYA
             VILL. UTTARKRISHNAPUR
             PT.I
             PS. SILCHAR
             DIST. CACHAR
            ASSAM OWNER OF THE OFFENDING SANTRO CAR VIDE REGN. NO. AS-
            11-C/0666.

            3:MD. SADIQUE SIBLY MAZUMDER

             S/O LT. NURUL HAQUE MAZUMDAR
             VILL. UTTARKRISHNAPUR
             P.S. SILCHAR
             DIST. CACHAR
            ASSAM. DRIVER OF THE OFFENDING SANTRO CAR VIDE REGN. NO. AS-
            11-C/0666

Advocate for the Petitioner   : MS.K BURAGOHAIN
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Advocate for the Respondent : MR.R C PAUL

BEFORE HON'BLE MRS. JUSTICE MALASRI NANDI

16.08.2022

Heard Ms. P. Baruah, learned counsel appearing for the appellant as well as Ms. S. Roy, learned counsel appearing for the respondent no. 1/Insurance Company and Ms. R. Choudhury, learned counsel appearing for the respondent nos. 2 and 3.

Hearing is concluded.

Judgment is reserved.

JUDGE

Comparing Assistant